Ninama Sanjay Kumar Nagji vs Union Of India & Ors.
2023 Latest Caselaw 4977 Del

Delhi High Court

Ninama Sanjay Kumar Nagji vs Union Of India & Ors. on 11 December, 2023

Author: Sanjeev Sachdeva

Bench: Sanjeev Sachdeva

                          $~84

                          *       IN THE HIGH COURT OF DELHI AT NEW DELHI

                          %                                   Date of decision: 11th December, 2023


                          +       W.P.(C) 15868/2023

                                  NINAMA SANJAY KUMAR NAGJI                     ..... Petitioner

                                                     versus

                                  UNION OF INDIA & ORS.                         ..... Respondents

                          Advocates who appeared in this case:

                          For the Petitioner:        Mr. Abhay Kumar Bhargava with
                                                     Mr.Satyaarth Sinha, Advocates.

                          For the Respondents:       Mr. Virender Pratap Singh Charak
                                                     with Mr. Deepesh Chaudhary and
                                                     Ms. Shubhra Parashar, Advocates.

                          CORAM:-
                          HON'BLE MR. JUSTICE SANJEEV SACHDEVA
                          HON'BLE MR. JUSTICE MANOJ JAIN
                                        JUDGMENT

SANJEEV SACHDEVA, J. (ORAL)

1. By this petition, petitioner seeks a direction to the respondents to supply copy of Court of inquiry proceedings conducted by the Commandant 66 BN BSF.

2. Issue notice. Notice is accepted by learned counsel appearing for respondent, who submits that the Court of Inquiry Proceedings were duly supplied to the petitioner at the relevant time. It is further

stated that petitioner was not dismissed pursuant to any trial but was dismissed under the administrative powers of the respondents.

3. Learned counsel for respondents further submits that efforts were made to trace out the petitioner at his home town but petitioner was not available.

4. In view of the above, the petition is disposed of directing the respondents to provide another copy of the Court of Inquiry Proceedings to the petitioner in person.

5. Petitioner shall report to the Head Office of the respondents at CGO Complex, Lodhi Road on 10th January, 2024 at 10 am for the purposes of receipt of the copies in person. The said date has been fixed keeping in view the fact that the Court of Inquiry Proceedings are located in 66 Bn and have to be requisitioned by the respondents therefrom.

6. Petition is disposed of in the above terms.

SANJEEV SACHDEVA, J

MANOJ JAIN, J

DECEMBER 11, 2023 st